Section 13(2) in The Orissa Motor Vehicles Rules, 1993
(2)The registration marks to be assigned under Sub-section (6) of section 41, in accordance with the groups of letters allotted to the States by the Central Government from time to time by notification in the Official Gazette, by the registering authority specified in the first column of the first Schedule to these rules, shall be as set forth in the corresponding entry in the second column of the Schedule.
